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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(2)(m) in The Bengal Agricultural Debtors Act, 1936

(m)the determination by a Board under sub-section (2) of section 18 of the amount of the principal of a debt and the amount of interest due thereon;
(ma)[] [Clauses (ma) and (mb) inserted by Bengal Act 8 of 1940.] the preparation of accounts of receipts and expenses of a creditor under sub-section (5) of section 18;
(mb)[] [Clauses (ma) and (mb) inserted by Bengal Act 8 of 1940.] the calculation of the money value of principal or interest referred to in sub-section (6) of section 18;